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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Uttar Pradesh - Subsection

Section 57(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(3)The delegation by the Zila Panchayat under sub-section (1) of any power, duty or function may be made subject to the condition that all or any orders made in pursuance of such delegation shall be subject to the right of appeal to, or revision by, the Zila Panchayat within a specified period.